LAWS(UTN)-2011-3-127

MADHO SINGH Vs. STATE OF UTTARANCHAL

Decided On March 05, 2011
MADHO SINGH Appellant
V/S
STATE OF UTTARANCHAL Respondents

JUDGEMENT

(1.) PETITIONER, a Lecturer of a college, was asked to discharge the duties of the Principal in his officiating capacity, as the Principal of college, in view of his illness, was unable to discharge such duties. While the petitioner was, thus, officiating as Principal of the college, the Principal of the college died and, accordingly, petitioner continued to discharge the duties of the Principal of the college in his officiating capacity. The competent authority approved the said arrangement. Subsequently, there were certain complaints against the functioning of the petitioner. Those were inquired into by a Principal of another college. The inquiry report found substance in the allegations, which were inquired into. In such view of the matter, the competent authority, by an order, relieved the petitioner of his responsibilities of officiating Principal of the college in question and directed charge to be given to another person. Challenging the said order, the present writ petition has been filed.

(2.) IT is the contention of the petitioner that since he is the senior most, he alone should be permitted to discharge officiating duties of the Principal and the person, who has been asked to take over charge from the petitioner, is admittedly junior to the petitioner. The next contention of the petitioner is that the Inquiry Officer was holding the same and equal post as was being held by the petitioner and as such he was incompetent to function as Inquiry Officer.

(3.) THAT being the situation, the writ petition is dismissed without any order as to costs.